SHIVARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.85/2020 registered by the Kodihalli Police Station, Kanakapura Circle for the offences punishable under Ss. 341, 326, 307 of IPC.

(2.) The case of the prosecution is that on the complaint of one Smt.Sukanya, wife of injured Veeresh who filed the complaint before the police on 31/7/2020 alleging that on 30/7/2020 at about 9.00 p.m. while her husband was coming to his house in a motor cycle at that time, the petitioner/accused said to have prevented him from proceeding. Thereafter, the complainant and brother of injured - Chandresh tried to pacify the quarrel and while coming back the petitioner again made an attempt to commit murder by assaulting on his neck and also on the chest with a knife. Immediately, they shifted the injured to the Government hospital and thereafter to Bangalore Hospital. Thereafter, the complaint came to be registered. The petitioner was arrested on 7/9/2020 and remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, petitioner-accused is before this Court.

(3.) Learned counsel for the petitioner contended that the petitioner is innocent of the alleged offence and he has been falsely implicated in the case. The petitioner is in custody from 7/9/2020. The injured has sustained only one grievous injury and other injuries are simple in nature. The police have already completed the investigation and filed the charge sheet. Therefore, the presence of the petitioner is no more required by the Police. The petitioner is ready to abide by any conditions to be imposed by this Court. Hence, prayed for granting of bail.